BAHAR ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.H. Rahman, learned counsel for the petitioner. Also heard Mr. P.S. Lahkar, learned CGC counsel appearing for respondent No.1; Mr. J. Payeng, learned special counsel, FT, appearing for respondent Nos.2 and 3; Mr. A.I. Ali, learned standing counsel, ECI, appearing for respondent No.5; Ms. K. Phukan, learned Junior Government Advocate, Assam, appearing for respondent No.4 and Ms. L. Devi, learned standing counsel, NRC, appearing for respondent No.6.

(2.) Considering the nature of the case, we are of the opinion that the present petition can be disposed of at the motion stage itself without issuing any formal notice to the respondents.

(3.) The plea taken by the petitioner in this petition, inter alia, is that though the petitioner exhibited a vital document as Exbt.-3, namely, the opinion of the Foreigners' Tribunal (IMDT) of Lakhimpur, North Lakhimpur, dtd. 4/2/2000 in IM(D)T/NL|227/90, wherein one Sahar Ali, (who the petitioner claims to be his father) was declared to be not a foreigner by the Tribunal, in the present proceeding before the Foreigners' Tribunal, Lakhimpur (1st), North Lakhimpur in Lakhimpur FT(1st) Case No.2677/2011, the same was not considered by the learned Tribunal.